ABDUL SATHAR Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner is the owner of the vehicle bearing No.KL.40D -143, whose vehicle has been seized by the respondent/Sub Inspector alleging violation of Rule 48K of the Kerala Minor Mineral Concession Rules, 1967 .

(2.) The learned Counsel for the petitioner submits that the petitioner is ready to compound the offence.

(3.) The issue involved in this case is, whether the petitioner, who has been proceeded against in respect of the offences under the Mines and Mineral (Development and Regulation) Act, 1957 and the Kerala Minor Mineral Concession Rules, 1967 is entitled to have the offence compounded in view of the desire expressed from his side in this regard.